Section 1 in The Bombay Shops and Establishments Act, 1948
1. Short title, extent and operation.
(1)This Act may be called the Bombay Shops and Establishments Act, 1948.(2)[ It extends to the whole of the State of Gujarat.] [Sub section (2) was substituted for original by Gujarat 11 of 1962, section 2(1).](3)It shall in the first instance come into force in the local areas specified in Schedule I;[Provided that, in the areas in which all or any of the provisions of the Saurashtra Shops and Establishments Act 1955, (Saurashtra Act. No. X of 1955), were in force immediately before the commencement of the Bombay Shops and Establishments (Gujarat Extension and Amendment) Act, 1961 (Gujarat XI of 1962) all the provisions of this Act shall come into force in such commencement.] [This provision, was added by Gujarat 11 of 1962, section 2(2).](4)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall by notification published in the Official Gazette direct that all or any of the provisions of this Act shall come into force in such other areas having a population of twenty-five thousand and more as may be specified in the notification.(5)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950] Government may also by a like notification direct that all or any of the provisions of this Act shall come into force in such local areas having population less than twenty-five thousand as may be specified in the notification.
